Section 19(8) in The Bangalore City Civil Court Act, 1979
(8)Save as otherwise provided in sub-section (6) all applications, appeals, petitions and other proceedings pending before the District Court, the Court of the Civil Judge, the Munsiff's Court, the District Judge, the Civil Judge or the Munsiff exercising powers of a tribunal or any other authority referred to in sub-section (2) of section 12, shall, on the appointed date stand transferred to and be continued and disposed of by, the City Civil Court or the Principal City Civil Judge, or any other Judge nominated by him as the case may be.
